REGENT COMPUTRONICS PVT. LTD.

NELLORE BUJJANNA Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

JAGANADHA RAO V. STATE OF A.P. [REFERRED TO]
STATE OF BIHAR VS. RAMESHWAR PRATAP NARAIN SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJA ANAND BRAHMA SHAH AND APPELLANT [REFERRED TO]
SRIRAM NARAYAN MEDHI VS. STATE OF MAHARASHTRA [REFERRED TO]
BALMADIES PLANTATIONS LIMITED NILAMBUR KOVILAKAM OVALLEY ESTATE LIMITED THE CO OPERATIVE TEA SOCIETY LIMITED VS. STATE OF TAMIL NADU [REFERRED TO]
KANNAN DEVAN HILLS PRODUCE VS. STATE OF KERALA [REFERRED TO]
MALANKARA RUBBER AND PRODUCE GO VS. STATE OF KERALA [REFERRED TO]
STATE OF KERALA AMALGAMATED MALABAR ESTATE PRIVATE LIMITED VS. GWALIOR RAYON SILK MANUFACTURING WVG CO LTD [REFERRED TO]
GODAVARI SUGAR MILLS LIMITED VS. S B KAMBLE [REFERRED TO]
VYSYARAJU SURYANARAYANA RAJU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
YEDIRESWARAPU VEERAMMA VS. REDDIPALLI SURUDAMMA [REFERRED TO]

JUDGEMENT

(1.) The se writ petitions are posted before this Bench on receipt of the opinion of a Full bench consisting of five Judges reported in N. Bujjanna V. Thansildar, Rapur, 1980 I Andh WR 235: AIR 1980 Andh pra 118.

(2.) The relevant facts are stated in the Judgment dated 7-7-1978 of the Full Bench, referring it to a Fuller Bench and they are also in the judgment of the Fuller Bench and it is unnecessary to repeat them in detail. However, a few facts may briefly be stated.

(3.) The Andhra Pradesh (Andhra Area ) Inams ( Abolition and Conversion into Ryotwari) Act (Act No. XXXVII of 1956) for short, the Act) was amended by the introduction of S. 2- A in the following terms:-

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NELLORE BUJJANNA Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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